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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(2)(j) in The Orissa Estates Abolition Act, 1951

(j)the method of management of estates by an Anchal Sasasn under Chapter III, management by the Anchal Adhikari in the absence of the Anchal Sabha, and application of the Anchal Fund by the Anchal Adhikari;